Month: August 2022

Karnataka Land Reforms Act, 1961 – Section 45 – Grant of occupancy rights – Scope and purport of the two Acts being different, termination of the proceedings under the Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 in regard to grant of occupancy rights cannot bar an enquiry to establish the claim under Section 45 of the Act, 1961 by the Land Tribuna

SUPREME COURT OF INDIA DIVISON BENCH PILLAMMA (DEAD) AND OTHERS — Appellant Vs. M. RAMAIAH REDDY (DEAD) THROUGH LRS. AND ANOTHER — Respondent ( Before : Ajay Rastogi and C.T.…

Murder – Life imprisonment – Appeal against reversing the order of acquittal – there are glaring contradictions between the testimony of even these two witnesses on the type of material object used and even on the role of A­2, the very foundation of the case of the prosecution stood shaken –

SUPREME COURT OF INDIA DIVISON BENCH RAMABORA @ RAMABORAIAH AND ANOTHER — Appellant Vs. STATE OF KARNATAKA — Respondent ( Before : Indira Banerjee and V. Ramasubramanian, JJ. ) Criminal…

HELD one transaction of sale of software and once it is accepted that the software put in the CD is ‘goods’, then there cannot be any separate service element in the transaction. We are saying so because even otherwise the user is put in possession and full control of the software. It amounts to ‘deemed sale’ which would not attract service tax.

SUPREME COURT OF INDIA DIVISON BENCH COMMISSIONER OF SERVICE TAX DELHI — Appellant Vs. QUICK HEAL TECHNOLOGIES LIMITED — Respondent ( Before : Abhay S. Oka and J.B. Pardiwala, JJ.…

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For best interest and welfare of the child are the paramount considerations when determining visitation rights A. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — The paramount consideration when determining visitation rights is the best interest and welfare of the child — This principle takes precedence over the rights of the parents — The court emphasizes that a child’s health and well-being must not be compromised in the process of adjudicating parental rights. B. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — Both parents have a right to the care, company, and affection of their child — However, this right is not absolute and must be balanced with the need to protect the child’s welfare — In this case, the court acknowledges the father’s right to visit his daughter but ensures that these visits do not negatively impact the child. C. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — Matrimonial disputes and serious allegations between parents should not impede a child’s right to the care and company of both parents — The court separates the child’s welfare from the conflict between the parents. D. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — Visitation arrangements must not cause undue hardship to the child — The court modified the High Court’s order, which required the child to travel 300 kilometers every Sunday, as it was deemed detrimental to the child’s health and well-being. E. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — The location for visitation must be convenient and in the best interest of the child — The court changed the visitation location from Karur to Madurai, which is closer to the child’s residence, in order to prioritize the child’s comfort and convenience. F. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — Supervised visitation may be necessary, especially for young children — The court directed that the father’s visits should occur in a public place, with the mother present (though at a distance), due to the child’s young age and unfamiliarity with the father.